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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(1)(ii) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

(ii)If the Licensing Officer is satisfied that there is no breach of the conditions of licence or there is no order under Section 10 for the forfeiture of security or any portion thereof, he shall direct the refund of the security to the applicant.